Citation : 2022 Latest Caselaw 4056 Kant
Judgement Date : 9 March, 2022
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 9TH DAY OF MARCH 2022
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
M.S.A. NO.200077 OF 2021 (LA)
BETWEEN:
1. THE CHIEF ENGINEER
KNNL IPC, ZONE, KALABURAGI,
DIST. KALABURAGI.
2. THE EXECUTIVE ENGINEER
KNNL BNT DIVISION NO.1, KALABURAGI,
DIST. KALABURAGI.
...APPELLANTS
(BY SRI. SUDARSHAN M., ADV.)
AND
1. BASAWARAJ
S/O VEERABHADRAPPA
AGED: 68 YEARS
OCC. AGRICULTURE, R/O. TOTNALLI VILLAGE,
TALUK SEDAM, DISTRICT KALABURAGI.
2. THE SPECIAL LAND ACQUISITION OFFICER
M AND MIP, KALABURAGI.
3. THE DEPUTY COMMISSIONER
KALABURAGI.
...RESPONDENTS
2
THIS MSA IS FILED UNDER SEC. 54(2) OF LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
DATED 22.09.2017 PASSED IN LAC.APPEAL NO. 498/2017
ON THE FILE OF THE I ADDL. DISTRICT JUDGE AT
KALABURAGI AND SETTING ASIDE THE JUDGEMENT AND
AWARD DATED 31.01.2011 ON THE FILE OF THE CIVIL
JUDGE (SR.DN) AT SEDAM IN LAC NO.5/2010.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants filed a memo
seeking leave of this Court to withdraw the appeal.
2. Memo is placed on record.
3. The appeal is dismissed as withdrawn.
SD/-
JUDGE
RD
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